High Courts11 Jun 1998Dismissed
Bhau Shankarrao Suradkar and Another Vs State of Maharashtra and Others
Bombay High Court · (2000) 5 BomCR 116 : (1999) CriLJ 1230
COURT ARCHIVE
Bombay High Court judgments, 1998
906 judgments · page 33 of 46
High Courts10 Jun 1998
ALL INDIA BLUE STAR EMPLOYEES FEDERATION Vs UNION OF INDIA and Others
Bombay High Court · (1998) 149 CTR 480
Constitution of India, 1950 — Article 14, 21
High Courts10 Jun 1998
Commissioner of Income Tax Vs Rensult Investment and Finance P. Ltd.
Bombay High Court · (1999) 154 CTR 51 : (1998) 233 ITR 172 : (1998) 101 TAXMAN 267
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts10 Jun 1998
All India Blue Star Employees Federation Vs Union of India (UOI) and Others
Bombay High Court · (1998) 234 ITR 155 : (1998) 101 TAXMAN 580
Constitution of India, 1950 — Article 14, 21, 226Income Tax Act, 1961 — Section 10, 10(10C)Income Tax Rules, 1962 — Rule 2BA
High Courts10 Jun 1998
Bharat s/p. Balbhimrao Kulkarni Vs Chief Executive Officer, Zilla Parishad and others
Bombay High Court · (1998) 4 BomCR 768 : (1999) 1 MhLj 139
Constitution of India, 1950 — Article 226Maharashtra Civil Services (General Conditions of Services) Rules, 1981 — Rule 9(14)
High Courts10 Jun 1998
Anna Deoram Londhe deceased through his L.Rs. Smt. Indirabai Londhe Vs State of Maharashtra
Bombay High Court · (1998) 4 ALLMR 24 : (1998) 4 BomCR 772 : (1999) 81 FLR 304 : (1998) 3 MhLj 435
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 100, 101, 26, 45Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts10 Jun 1998
Mrs. Amy F. Cama (Trustee of the Estate of Late M.R. Adenwalla) Vs Commissioner of Income Tax
Bombay High Court · (1999) 152 CTR 53 : (1999) 237 ITR 82 : (1998) 101 TAXMAN 587
Income Tax Act, 1961 — Section 161, 54
High Courts10 Jun 1998
Machindranath Bandu Kale and others Vs Satali V.K.S. SOciety Ltd. and others
Bombay High Court · (1998) 5 BomCR 928
High Courts10 Jun 1998
British Bank of the Middle East Vs Commissioner of Income Tax
Bombay High Court · (1998) 149 CTR 169 : (1998) 233 ITR 251
Public Debt Act, 1944 — Section 2(2)Securities Act, 1920 — Section 2
High Courts10 Jun 1998
Pandurang Rangnath Chavan Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 528 : (1998) 4 BomCR 462 : (1998) 2 MhLj 806
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 14, 15, 16, 226, 341
High Courts09 Jun 1998Allowed
Shri Pandurang Sagun Salgaonkar Vs State
Bombay High Court · (1999) CriLJ 104
Criminal Procedure Code, 1973 (CrPC) — Section 197, 223, 227, 228Essential Commodities Act, 1955 — Section 12A, 12AA, 12AC, 15A, 3Penal Code, 1860 (IPC) — Section 120B, 408
High Courts09 Jun 1998
S.T. Hatim and Co. Vs Commissioner of Income Tax
Bombay High Court · (1999) 151 CTR 355 : (1998) 234 ITR 358 : (1999) 106 TAXMAN 516
Income Tax Act, 1961 — Section 185
High Courts09 Jun 1998
The State of Maharashtra Vs Narendra Devaji Chafekar and another
Bombay High Court · (1998) 5 BomCR 884
Criminal Procedure Code, 1973 (CrPC) — Section 235, 313, 378Evidence Act, 1872 — Section 27, 3, 45, 59, 8Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts08 Jun 1998
Commissioner of Income Tax Vs Santosh L. Chowgule and Others
Bombay High Court · (1998) 234 ITR 787 : (1999) 105 TAXMAN 372
Companies Act, 1956 — Section 85, 86, 87, 88, 89Income Tax Act, 1961 — Section 2, 45
High Courts08 Jun 1998
COMMISSIONER OF INCOME TAX Vs SANTOSH L. CHOWGULE and Others
Bombay High Court · (1998) 150 CTR 80
Companies Act, 1956 — Section 85, 90Income Tax Act, 1961 — Section 256(1)
High Courts22 May 1998
Smt. Naseema Shaikh Vs Shri Jainuddin M. Shaikh
Bombay High Court · (1998) 4 ALLMR 580 : (1998) 4 BomCR 225
Civil Procedure Code, 1908 (CPC) — Section 11, 115Guardians and Wards Act, 1890 — Section 12, 17
High Courts08 May 1998
State of Maharashtra Vs Suresh Masram
Bombay High Court · (1999) 5 BomCR 184
Criminal Procedure Code, 1973 (CrPC) — Section 165, 28(2), 313, 374(2)Evidence Act, 1872 — Section 3, 45, 61, 8, 9Penal Code, 1860 (IPC) — Section 302, 320, 363, 376
High Courts06 May 1998
Shankar Dhangar Vs Dhondopant Narayan Kulkarni, deceased by L.Rs. and others
Bombay High Court · (1998) 4 BomCR 764 : (1998) 3 MhLj 371
Limitation Act, 1963 — Section 5Mamlatdars Court Act, 1906 — Section 18(3)
High Courts06 May 1998
Dr. Devidas Lotu Bhirud and others Vs Pachora Municipal Council and others
Bombay High Court · AIR 1998 Bom 363 : (1998) 4 BomCR 748
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 — Section 105, 106, 107, 108, 109
High Courts06 May 1998
All India State Bank Officers Federation and Another and All India Reserve Bank Employees Association and Others Vs Union of India (UOI) and Others
Bombay High Court · (2000) 245 ITR 122 : (1998) 100 TAXMAN 558
Income Tax Act, 1961 — Section 119, 17, 17(2)